Section 16(3) in Bombay Industrial Relations Act, 1946
(3)if, on the expiry of the period of notice under sub-section (1), after holding such inquiry as he deems fit, the Registrar, comes to the conclusion that the applicant union complies with the conditions necessary for the registration specified in section 13, and that its membership was during the whole of the period of [three calendar months immediately preceding the calendar month in which it made the application] under this section larger than the membership of the registered union, he shall, subject to the provisions of section 14 register the applicant union in place of the registered union [and issue certificate of registration in such form as may be prescribed].
